Section 14 in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005
14. Subs. by G.S.R. 508(E), dated 16th June, 2010, for sub-rule (1C) (w.e.f. 16-6-2010). Sub-rule (1C), before substitution, stood as under:
